BHARAT SPINNING AND WEAVING CO LTD Vs. MANILAL LALLUBHAI

JUDGEMENT

(1.) . This is an appeal by the Bharat Spinning & Weaving Company, Limited (hereinafter called the company) against a final order of the High Court of Judicature at Bombay in its appellate jurisdiction dated March 24, 1933, which reversed an order made by a learned Judge of that Court in the exercise of its ordinary original civil jurisdiction dated September 8, 1932,

(2.) IN the Courts in INdia two of the points relied upon by the respondents to this appeal were, viz. : (1) whether an award under the INdian Arbitration Act (IX of 1899) against a firm in the name of the firm is valid ; and (2) "whether it is competent for the High Court under the provisions of Order XXI, Rule 50 (2), of the Code of Civil Procedure, to determine whether persons who dispute that they are partners in a firm against which an award has been made in the name of the firm are so liable.

(3.) THE summons asked for leave to the company to execute the said award, which was made against the firm of M. P. , against four individuals, viz. , (1) Harakhchand Tarachand (hereinafter called Harakchand); (2) Amersi Harji-vandas (hereinafter called Amersi) ; (3) Manilal Lallubhai; and (4) Madhav-lal Lallubhai. THE two last mentioned persons are the respondents to this appeal.